KUMBHAR THAKERSI ARJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udhasi for Mr. Tejas Satta on behalf of the applicants and learned Assistant Government Pleader Ms.Surbhi Bhati and Ms. Roshni Patel on behalf of the respondent - State.

(2.) Rule. Learned AGP waives service of rule on behalf of the respondent-State.

(3.) By way of these applications, the applicants pray for condoning delay of 450 days which has occurred in preferring First Appeals against judgement and award passed by learned Principal Senior Civil Judge, Lalpur (Reference Court) dtd. 5/10/2018 in Land Acquisition Reference Cases No. 273 of 2008 and 274 of 2008.